Sahil Hoque And Sahil Rahaman vs The State Of Assam And Anr
2024 Latest Caselaw 6519 Gua

Gauhati High Court

Sahil Hoque And Sahil Rahaman vs The State Of Assam And Anr on 3 September, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                       Page No.# 1/2

GAHC010179012024




                          THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                               Case No. : AB/2322/2024

           SAHIL HOQUE AND SAHIL RAHAMAN
           S/O SIDDIK ALI @ ABU BAKKAR SIDDIK, R/O VILL- W/NO. 14, I.G. ROAD,
           P.O. DHUBRI,
           P.S. AND DIST. DHUBRI, ASSAM

           VERSUS

           THE STATE OF ASSAM AND ANR.
           TO BE REP. BY THE PP, ASSAM

           2:ALEJAN BIBI
           W/O LATE HAFIJ UDDIN
           R/O VILL- W/NO. 14
            I.G. ROAD
            P.O. DHUBRI
            P.S. AND DIST. DHUBRI
           ASSAM
            PIN-78330

Advocate for the Petitioner : MS A BEGUM,
Advocate for the Respondent : PP, ASSAM,


                                 BEFORE
                    HONOURABLE MRS. JUSTICE MALASRI NANDI

                                       ORDER

03.09.2024

Heard Ms. A. Begum, learned counsel for the petitioner as well as Mr. B. Sarma, learned Additional Public Prosecutor appearing for the State respondent Page No.# 2/2

No.1.

Call for case diary of Dhubri PS Case No. 49/2024 along with medical report and statement of the victim of the victim recorded under Section 164 Cr.P.C.

As Mr. B. Sarma, learned Additional Public Prosecutor has entered appearance on behalf of the State respondent No.1, a copy of the petition along with the documents annexed thereto be furnished to him during the course of the day.

The present application is arising out of the POCSO Act, accordingly, in view of the above facts and in terms of the judgment of this Court passed in Dipak Nayak vs. State of Assam [Criminal Appeal(J) 40/2022], notice be issued to the victim/guardian of the victim/informant through the O.C., of concerned Police Station.

The petitioner shall submit a copy of the petition to the Registry of this Court, who shall furnish the same to the learned Additional Public Prosecutor. The learned Additional Public Prosecutor shall thereafter forward the same to the O.C. of concerned P.S., who shall serve the same to the victim/guardian of the victim/informant. The O.C. of concerned P.S. shall thereafter give a report of service of the petition/notice to this Court.

List the matter on 23.09.2024.

JUDGE

Comparing Assistant